NATIONAL INSURANCE CO LTD Vs. AZHAGARSAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 11. 09. 2006 passed in MCOP. No. 31 of 2006 by the learned Motor Accidents Claims tribunal cum the Additional District Judge, Fast Track Court, Virudhunagar.

(2.) HEARD both sides.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Miscellaneous Appeal would run thus: